- (1.)The present revision petition has been preferred against the order dated 27.07.2016 passed by the learned Additional District Judge, Bathinda, whereby the application moved by the petitioners for rejection of the memorandum of appeal for non payment of the proper Court fees has been dismissed.
(2.)Learned counsel for the petitioner contended that the plaintiffs-petitioners have filed the suit for specific performance and in the alternative they have sought the recovery of Rs. 16 lacs. In the appeal, the petitioners have sought the relief of dismissal of the suit. Thus, he contended that the respondents were required to affix the Court fees on the entire value of the suit.
(3.)I have duly considered the aforesaid contentions.